IBRAHIM ADAMALI PATEL (D) TR. LR. Vs. UNION OF INDIA

LAWS(SC)-2016-3-135

SUPREME COURT OF INDIA

Decided on March 17,2016

Ibrahim Adamali Patel (D) Tr. Lr. Appellant

VERSUS

UNION OF INDIA Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;